SUKAVASI SREENIVASA RAO Vs. STATE OF A.P.

JUDGEMENT

(1.) The petitioners are arraigned as accused Nos.2 and 3 in Cr.No.21 of 2023 on the file of CID Police, Mangalagiri, Andhra Pradesh. CRLP.No.1351 of 2024 is filed by accused No.2 challenging the notice issued under Sec. 175 of Cr.P.C., CRLP.No.1191 of 2024 is filed by accused No.3 challenging the notices issued under Sec. 175 of Cr.P.C., in Cr.No.21 of 2023. CRLP.No.10081 of 2023 is filed by accused Nos.2 and 3 seeking quash of Cr.No.21 of 2023 on the file of CID Police Station, Mangaligiri, Andhra Pradesh.

(2.) The facts are peculiar in Crime No.21 of 2023. The petitioners are the parents of the accused No.1. The defacto-complainant's son and the accused No.1 were married in December, 2016 at Guntur and soon after marriage the defacto-complainant's son and the daughter of the petitioners left for U.S.A. It is alleged that the accused No.1 was not considering the defacto-complainant family members and also holding out threats of implicating them in cases. It is also alleged that the accused No.1 was also holding out of threats to the daughter of the defacto-complainant who was also staying in U.S.A., Other allegations relating to the nonadjustable character of accused No.1 are leveled in the complaint.

(3.) It is also alleged that the defacto-complainant received a phone call that at around 05.55AM(India Time) on 17/10/2022 informed the defacto-complainant's wife that her son is no more and on enquiry she informed that Srinath (deceased) and the accused No.1 went to tricky and that the deceased had slipped and fell to the valley. The police were informed by an American couple. She also informed that the police found the dead body. It is submitted in the complaint that the defacto-complainant and his wife went to U.S.A., and performed all the final rites to their son in U.S.A.,. Allegations that the defacto-complainant was threatened not to enquire into the death of his son by the accused are also made in the complaint. Suspecting the involvement of the wife of the deceased son and also allegations of threatening by the parents of the daughter-in-law of the defacto complainant, a complaint was lodged before C.I.D., Mangaligiri, Andhra Pradesh on 12/12/2023. Police registered a case vide Cr.No.21 of 2023 under Sec. 174 Cr.P.C., of CID Police.